Section 108V in Jammu and Kashmir Panchayati Raj Rules, 1996
108V. Issue of Ballot Paper to Electors.
- The Polling Officer shall while issuing a ballot paper to a voter, place a tick mark against the number of such voter in the copy of the voters list in use with him to denote that the voter has received a ballot paper and direct an indelible ink mark to be put on his left fore-finger.
